In exercise of the powers
conferred by sub-section (1) read with sub-section (2) of section 15 of the
Punjab Village Common Lands (Regulation) Act, 1961 (Punjab Act 18 of 1961), the
Governor of Haryana hereby makes the following rules further to amend the
Punjab Village Common Lands (Regulation) Rules, 1964, in their application to
the State of Haryana, namely:- These rules may be called the
Punjab Village Common Lands (Regulation) Haryana Amendment Rules, 2020. In the Punjab Village Common
Lands (Regulation) Rules, 1964, in rule 12, in sub-rule (1), in clause (i).- (a) for the
sign ";" existing at the end, the sign ":" shall be
substituted; and (b) the
following proviso shall be inserted, namely:- "Provided that in case land
underneath the house constructed and occupied by a person is or has been
protected under the Ancient Monuments and Archeological Sites and Remains Act,
1958 (Central Act No. 24 of 1958) or the Punjab Ancient and Historical
Monuments and Archeological Sites and Remains Act, 1964 (Punjab Act 20 of
1964), Gram Panchayat may with the prior approval of the State Government, sell
its land to a Government Department or Government Agency for rehabilitation of
such person evicted or to be evicted from such protected site, whether he is an
inhabitant of the concerned village or not;". PUNJAB VILLAGE COMMON LANDS (REGULATION)
HARYANA AMENDMENT RULES, 2020
PREAMBLE